Samsuddin S/O Ghasi vs Rajjaq Mohammad S/O Shri Bafati
2022 Latest Caselaw 6641 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 967/2019

                                   Samsuddin S/o Ghasi & Ors.
                                                                                                     ----Appellants
                                                                      Versus
                                   Rajjaq Mohammad S/o Shri Bafati &b Anr.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Tarun Jain For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/10/2022

Heard.

Admit.

Issue notice to respondents.

Record of the trial court be summoned.

Having considered the fact that on the basis of agreement

dated 16.06.2002, the civil suit for specific performance was filed

by the respondent-plaintiff on 20.10.2011 and there is no

evidence to show the possession of plaintiff over the suit property,

it is hereby directed that in the meantime, the execution of

impugned judgment and decree dated 01.08.2019 shall remain

stayed and both parties shall maintain status quo as to alienation

and possession of the suit property, as exists today.

(SUDESH BANSAL),J

TN/9

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